WP(C)/8407/2021
2021 Latest Caselaw 3192 Ori

                            W.P.(C) No.8407 of 2021




02.   04.03.2021                   Heard Mr. P.K. Satpathy, learned counsel for the
                   petitioner and Mr.Sakti Prasad Panda, learned Additional
                   Government Advocate for the State-O.Ps.1 to 4.
                                   The writ petition involves the following prayer:
                                    "The petitioner therefore, prays that your
                            lordships would be graciously pleased to admit this writ
                            petition call for records, after hearing the parties, issue
                            writ/writs in the nature of certiorari/ mandamus or any
                            other writ/directions directing the Opp. Parties to
                            regularize the service of the petitioner against the
                            existing vacant post of Junior Clerk/Executive Assistant
                            within a stipulated period.
                                    And for this act of kindness, the petitioner as in
                            duty bound shall ever pray."

                                   Looking to the limited request involved herein
                   and as this Court finds, the representation of the petitioner
                   on the selfsame issue involving the matter, vide Annexure-26
                   series    since    pending    consideration,     this   Court    without
                   expressing any opinion on the merits of the case disposes of
                   the writ petition directing the Member Secretary, Orissa
                   Water      Supply     &    Sewerage       Board,     Unnati     Bhawan,
                   Bhubaneswar, opposite party no.3 to look into the grievance
                   of the petitioner vide Annexure-26 series and take a decision
                   as appropriate, taking into consideration the grounds raised
                   in the writ petition and the documents taken in support of the
                   same as well as the applicability of the judgment/order of this
                   Court vide W.P.(C) No.712 of 2021, by completing the entire
                   exercise as expeditiously as possible preferably within a
                   period of two months from the date of communication of copy
                   of this order along with copy of the writ petition by the
                   petitioner. But however, the position of the petitioner as
uks                on date shall be maintained till a decision is taken on
                   the representation of the petitioner.
                                                                 ..................................
                                                                 Biswanath Rath, J.